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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1)(b) in The Arms Rules, 2016

(b)restriction on the directors to transfer shares, assets or profits of the company to any outside person and on submission of an undertaking to the effect that the applicant company has complied with the relevant provisions of the Companies Act, 2013 (18 of 2013) in this regard.